Section 11 in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012
11. Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time paid officer of the University and shall be appointed by the Chancellor in consultation with the State Government, upon recommendation of a Selection Committee consisting of -(a)one person nominated by the Board not connected with the University;(b)the Director Sardar Vallabh Bhai Patel National Police Academy, Hyderabad;(c)one person nominated by the Chairman, University Grants Commission;(d)one person nominated by the Chancellor; and(e)one person nominated by the State Government, and the Chancellor shall appoint one of these persons to be the Chairman of the Committee.(2)The term of the office of the Vice-Chancellor shall be three years from the date on which he or she enters upon his or her office or until he or she attains the age of seventy years, whichever is earlier:Provided that the same person shall be eligible for reappointment for a second term.(3)The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. In addition to it, he or she shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed.(4)When a permanent vacancy in the office of the Vice- Chancellor occurs by reason of his or her death, resignation, removal or the expiry of his or her term of office, it shall be filled by the Chancellor in accordance with sub-section (1), and for so long as it is not so filled, stop-gap arrangement shall be made by him or her under and in accordance with sub-section (5).(5)When a temporary vacancy in the office of the Vice-Chancellor occurs by reason of leave, suspension or otherwise or when a stop-gap arrangement is necessary under sub-section (4), the Registrar shall forthwith report the matter to the Chancellor who shall make, on the advice of the State Government, arrangement for the carrying on of the function of the office of the Vice-Chancellor.(6)Notwithstanding anything contained in sub-section (1) to sub-section (5), the first Vice-Chancellor of the University shall be appointed by the Chancellor on the advice of the State Government for a period not exceeding three years on such terms and conditions as the State Government may determine.(7)The Vice-Chancellor may at any time relinquish office by submitting, not less than sixty days in advance of the date on which he or she wishes to be relieved, his or her resignation to the Chancellor.(8)Such resignation shall take effect from the date determined by the Chancellor and conveyed to the Vice-Chancellor.
